Section 59(2) in Uttar Pradesh Chit Funds Act, 1975
(2)Any foreman who without reasonable cause -(a)fails to file the chit agreement or any alteration in or addition to it 'as required by section 6 or a copy of any document under section 12, sub-section (2) of section 22, sub-section (2) of section 23, section 31 or section 34 within the period specified for such filing or within the further time allowed under section 58 for such filing ; or(b)otherwise contravenes any of the provisions of section 8, sub-sections (1) and (6) of section 14, section' 16, section 17; section 18, section 22, section 23, section 24, section 25, sub-section (3) of section 27, section 31, section 37, section 38, section 39 and sub-section (4) of section 53 ; or(c)otherwise fails to comply with any of the requirements of the chit agreement regarding the date, time and place at which the chit is to be drawn ;shall be punishable with imprisonment for a term which may extend to one year or with fine which may extend to one thousand rupees or with both.
